MUKTI SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. CS Sinha, learned counsel appearing for the petitioners as well as Mr. Rajib Saha, learned counsel and Ms Sarama Deb, learned counsel appearing for the respondents.

(2.) These writ petitions being WP(C)825 of 2019 [Mukti Saha v. State of Tripura and Ors.], WP(C)875 of 2019 [Kalpana Debnath v. State of Tripura and Ors.] and WP(C)876 of 2019 [Rina Singha Roy v. State of Tripura and Ors.] are combined for disposal by a common judgment as the writ petitioners have challenged the memorandum dated 17.06.2019 by which the petitioners were directed to submit their consent by the Rural Development Department, Government of Tripura for purpose of placing their service on deputation to the RD Department by means of the memorandum dated 20.11.2017 and 18.12.20174. As the District Rural Development Department (DRDA) had not been receiving the adequate fund, the DRDA was plunged in a difficult situation in making payment of salaries, etc. Except the petitioners, all other officers and employees had submitted their consent for placing their services to the Rural Development (RD) Department and accordingly, their services have been placed in the RD Department. The petitioners were finally asked to submit their duly filled in consent form without delay for facilitating payment of their pay and allowances from the head of account of the RD Department, Government of Tripura.

(3.) It is to be noted at the outset that all the petitioners are designated as 'Rural Development Officers".